H S SRIPADARAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner, in this petition, is the owner of land bearing Survey nos. 1/1 measuring 19 guntas and 1/2 measuring 1 acre 20 guntas, situated in Haludodderi, Taluk Shira, Tumkur District.

(2.) IN this petition, the petitioner has prayed for quashing the preliminary notification dated 14th of April, 1988, a copy of which has been produced as Annexure-A, issued under sub-section (1) of Section 3 of the karnataka Acquisition of Land for Grant of House Sites Act, 1972 (hereinafter referred to as "the Act"), and the final notification dated 2nd of february, 1994, a copy of which has been produced as Annexure-B, issued under sub-section (4) of Section 3 of the Act, proposing to acquire the lands, referred to above, belonging to the petitioner.

(3.) IT is the case of the petitioner that he is a small holder having only the lands in question in his possession and he is entirely depending upon the said lands for his livelihood. It is his further case that he has developed the major portion of the said lands by installing a bore-well and developed a coconut garden and tamarind trees. It is his further case that he is residing in a house situated in a portion of the lands in question.